PUTTA VENKATESHWARULU Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Section 439 of Cr.P.C. is filed by accused No.3, alleged of offences punishable under Sections 8(c) , 8A read with Section 22 , 23 , 25 , 27A , 27B , 29 and 32B(a) of Narcotic Drugs and Psychotropic Substances Act , 1985 (' NDPS Act ' for short), seeking bail in NCB File No.48/1/6/2019/BZU of Narcotic Control Bureau, Bengaluru Zonal Unit, Bengaluru.

(2.) Heard Shri. K.S.Vishwanatha, learned Advocate for petitioner and Shri.Madhukar Deshpande learned Advocate for Narcotics Control Bureau.

(3.) Prosecution's case is, as per source information received by NCB, one Shivaraj Urs, was expected to cross 'golden arrow fitness club' near 'Coffey Mane', Rajarajeshwari Nagar in his black coloured 'Toyota Corolla' Car bearing registration No.KA-03 MD-7250, on 30th April 2019 carrying huge quantity of 'Ketamine' to deliver near Maurya Hotel, Ananda Rao Circle, Bengaluru. At around 19.15 hours, the car crossed the point of surveillance and the NCB team followed it. The driver of the car handed over a luggage bag to a person waiting near Maurya Hotel and escaped from the scene. The person who received the bag was apprehended and identified as J.Kannan.